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Ker HC: Dismissal For Default Alone Cannot Justify Rejecting Restoration Plea For Lack of Vigilance - (19 Jan 2026)

CIVIL

Kerala High Court held that dismissal for default alone cannot justify rejecting a restoration plea citing lack of vigilance, noting that a previous default in execution proceedings does not automatically disqualify the petitioner from seeking restoration of those proceedings.

Tags : DISMISSAL   RESTORATION   VIGILANCE  

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